(3)In every factory to which these rules apply an ambulance van shall be provided and maintained in a perfect working condition and shall always be made available during working hours of the factory for the purposes of removing serious cases of accidents or sickness:Provided that where arrangements have been made for obtaining such ambulance van from any neighbouring hospital and the Chief Inspector is satisfied that the ambulance van will always be available for removing cases of accidents or sickness, he may, by an order in writing and subject to such conditions as he may specify, exempt the factory from maintaining such a van:Provided further that the Chief Inspector, if he is satisfied that on account of the proximity of a.Hospital or Dispensary, the financial position of the Factory, the employment or frequency of accidents or any other reasonable case, it is not necessary or practicable to provide an ambulance van in any factory, and if he is satisfied that alternative arrangements for quick transfer of any injured person to the nearest Hospital or Dispensary are available during all working hours of the factory, may, by an order in writing, relax the sub-rule in respect of that factory to such extent, subject to such conditions and for such period as may be specified in the said order,
